The Chhattisgarh (Adhosanrachna Vikas Evam Paryavaran) Upkar Adhiniyam, 2005.

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CH}IAMISGARH ACT
(No.33 of 2013)
CHIIAITISGARH (ADHOSAIIRACHANA VIKAS EVAM PARYAVARAN) tiPKAR
(SANSHODHAN) ADIIINIYAI4 M.13
An Act further to amend the Chhattisgarh (Adhosanrachana Vikas Evam
Paryavaran ) Upkar Adhiniyam, 2(X)5 (No. 7 of Z[5).
Be it enacred by the Chhattisgarh l.egislature in the Sixty-fourth Year of the Republic
of India, as follows :-
l. (l) This Act may be called the Chhattisgarh (Adhosanrachana Vkas Evam
Paryavaran) Upkar (Sanshodhan) Adhiniyam' 2013.
It shall come into force from the date of its publication in the Official
Gazette.
ln serial nurnber I of column (2) of Schedule-I of the Chhattisgarh (Adhosanrachana
Vikas Evam Paryavaran) Upkar Adhiniyam,2005 (No. 7 of 2005), (hereinafter refened
to as the Principal Act), for the words "On land covered under coal and iron ore mining
leases",.the words "On land covered under coal, iron ore, lime stone, bauxite and
dolomite mining leases" shall be substituted.
In serial number I of column (2) of Schedule'Il of the hincipal Act, for the words "On
land covered under coal and iron ore mining leases", the wOrds "On land covered
under coal, iron ore, lime stone, bauxite and dolomite mining leases" shall be
substituted.
Short title and
commencemenL
(2)
2
3
Amendment
Schedule-I.
Amendment
Schedule-tr.
o:
o
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